SREE RAM Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and learned Additional Chief Standing Counsel.

(2.) Issuance of notice to the private opposite parties is dispensed with.

(3.) The Petitioner has filed Regular Suit No. 468/2008 with regard to Plot No. 292/ SA-4 situated in Village Dhawan Kotwali Chinhat District Lucknow. The Civil Judge (Senior Division), Lucknow has granted injunction but the same has not been complied with by the private Respondents. Hence the Petitioner moved an application under Order 39, Rule 2A of the Code of Civil Procedure before the Additional District Magistrate, which is pending consideration.